Punjab-Haryana High Court
Mukhwant Singh vs State Of Punjab And Others on 2 September, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:113622
CWP No. 20842-2024 and
other connected matters
1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(110) CWP No. 20842-2024
Date of Decision : 02.09.2024
Harinder Singh
...Petitioner
Versus
State of Punjab and others
...Respondents
(111) CWP No. 20872-2024
Baljinder Singh
...Petitioner
Versus
State of Punjab and others
...Respondents
(112) CWP No. 20893-2024
Paramjit Singh
...Petitioner
Versus
State of Punjab and others
...Respondents
(113) CWP No. 20896-2024
Gurchetan Singh
...Petitioner
Versus
State of Punjab and others
...Respondents
(114) CWP No. 20922-2024
Umesh Gupta
...Petitioner
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Neutral Citation No:=2024:PHHC:113622
CWP No. 20842-2024 and
other connected matters
2
Versus
State of Punjab and others
...Respondents
(115) CWP No. 20925-2024
Vipan Kumar
...Petitioner
Versus
State of Punjab and others
...Respondents
(117) CWP No. 20945-2024
Sandeep Kumar
...Petitioner
Versus
State of Punjab and others
...Respondents
(118) CWP No. 20953-2024
Shamsher Singh
...Petitioner
Versus
State of Punjab and others
...Respondents
(119) CWP No. 20955-2024
Jagdeep Singh
...Petitioner
Versus
State of Punjab and others
...Respondents
(120) CWP No. 20958-2024
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Neutral Citation No:=2024:PHHC:113622
CWP No. 20842-2024 and
other connected matters
3
Jagjiwan Kumar
...Petitioner
Versus
State of Punjab and others
...Respondents
(121) CWP No. 20960-2024
Jagjit Singh
...Petitioner
Versus
State of Punjab and others
...Respondents
(124) CWP No. 21592-2024
Hardev Singh
...Petitioner
Versus
State of Punjab and others
...Respondents
(137) CWP No. 21738-2024
Mukhwant Singh
...Petitioner
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Amrik Singh, Advocate for the petitioner(s) in all cases.
Mr. Arun Gupta, Deputy Advocate General, Punjab.
Mr. Satnam Preet Singh, Deputy Advocate General, Punjab.
Mr. Swapan Shorey, Deputy Advocate General, Punjab.
Mr. Amarpreet Singh Bains, Asstt. Advocate General, Punjab.
***
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Neutral Citation No:=2024:PHHC:113622
CWP No. 20842-2024 and
other connected matters
4
Harsimran Singh Sethi J. (Oral)
1. By this common order, 13 writ petitions, the details of which
have been given in the heading, are being decided as all these petitions
involve the same question of law on similar facts.
2. Learned counsel for the petitioner(s) submits that the impugned
orders by which the claim of the petitioners has been rejected for step up of
their pay equivalent to the pay being drawn by their juniors is not only
arbitrary and illegal but have been passed without going through the actual
facts as well as the settled principle of law on the issue including the
judgment of the Hon'ble Supreme Court of India in Civil Appeal No. 3250 of
2006 titled as Commissioner and Secretary to Govt. of Haryana and others
Vs. Ram Sarup Ganda and others, decided on 02.08.2006.
3. Notice of motion.
4. On the asking of the Court, Mr. Arun Gupta, Deputy Advocate
General, Punjab, Mr. Satnam Preet Singh, Deputy Advocate General, Punjab,
Mr. Swapan Shorey, Deputy Advocate General, Punjab and Mr. Amarpreet
Singh Bains, Asstt. Advocate General, Punjab, who are present in Court,
accept notice on behalf of the respondent-State.
5. Learned counsel for the respondents on instructions from Ms.
Jatinder Kaur, Superintendent with Mr. Davinder Singh, Clerk, Department
of Social Security, submit that the impugned orders rejecting the claim of the
petitioner(s) be treated as withdrawn with liberty to pass a fresh order on the
issue concerned by the competent authority and while passing the fresh order,
the judgment in Ram Sarup Ganda and others (supra) will be taken into
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Neutral Citation No:=2024:PHHC:113622
CWP No. 20842-2024 and
other connected matters
consideration to decide whether, the petitioner(s) are entitled for the step up
of their pay as being claimed by them and a fresh appropriate speaking order
will be passed within a period of eight weeks of the receipt of copy of this
order.
6. Learned counsel for the petitioner(s) submits that keeping in
view the fact that the impugned orders have been withdrawn, the present
petitions may kindly be disposed of having been not pressed any further.
7. Ordered accordingly.
8. A photocopy of this order be placed on the file of connected
cases.
September 02, 2024 (HARSIMRAN SINGH SETHI)
kanchan JUDGE
Whether speaking/reasoned : Yes
Whether reportable : No
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